Surinder Gupta, J. - (1.) HEARD .
(2.) LEARNED counsel for the petitioner submits that with regard to the land of the Central Government, a suit for injunction was filed which was decreed by the civil Court vide judgment and decree dated 09.03.1998 (Annexure P -2). He further submits that the appeal filed against the judgment and decree of the civil Court was dismissed and thereafter, an application was filed on 16.07.2009 under Order 21 Rule 32 Civil Procedure Code (for short 'CPC') in which vide order dated 28.05.2009 the property of Sarpanch of Gram Panchayat was ordered to be attached for non -compliance of the civil Court decree. Learned counsel for the petitioner has argued that despite the civil Court decree, the petitioner is not in a position to cultivate the land measuring 126 kanals 16 marlas. He seeks direction of this Court to the police of Amritsar to provide protection to the petitioner and his family members while cultivating the land in question.
(3.) A perusal of the file shows that a civil suit was filed by the petitioner in the year 1995 against the gram panchayat village Talwandi Rai Dadu and others which was decreed against gram panchayat (non -petitioner) and respondents No. 5 and 6 and they were restrained from dispossessing the plaintiff from the suit land. It appears that gram panchayat filed an appeal against the judgment and decree of the civil Court dated 09.03.1998 (Annexure P -2) which was dismissed.;